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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Assam - Subsection

Section 84(2) in Assam Municipal Act, 1956

(2)In the event of the death of the person in whom such title vests, the persons to whom as heir or otherwise, the title of the deceased is transferred by descent or devise, shall within one year from the death of the deceased, give notice in writing of such succession to the Board.